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Cal. HC: Quashing Regular Case of Scheduled Offence Will Quash Subsequent Case Under PMLA - (01 Dec 2022)

CRIMINAL

Calcutta High Court has held that once a regular case of scheduled offence is quashed, any subsequent case registered under Prevention of Money Laundering Act (PMLA) will also automatically stand quashed.

Tags : CALCUTTA HIGH COURT   PMLA   SCHEDULED OFFENCE  

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